Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6

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High Courts01 Feb 2022Dismissed

Chandan @ Chandrashekara Vs State Of Karnataka & Others

Karnataka High Court · (2022) 02 KAR CK 0008

Code Of Criminal Procedure, 1973 — Section 164(5), 439Indian Penal Code, 1860 — Section 363, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6

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High Courts01 Feb 2022Allowed

Kamal Shahi @ Kalu Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0007

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120B, 380, 381, 457

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High Courts01 Feb 2022Allowed

Manjunath Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0006

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 364A, 419

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High Courts01 Feb 2022Allowed

Siddharth L.T. & Others Vs State Of Karnataka & Others

Karnataka High Court · (2022) 02 KAR CK 0005

Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 498(A), 506, 509Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts01 Feb 2022Allowed

Prashantha S Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0004

Code Of Criminal Procedure, 1973 — Section 164(5), 439Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences Act, 2012 — Section 12

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High Courts01 Feb 2022Dismissed

Raveesh Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0003

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 307

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High Courts01 Feb 2022Dismissed

Ravi & Others Vs State Of Karnataka

Karnataka High Court · (2022) 02 KAR CK 0002

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 397

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High Courts01 Feb 2022Dismissed

M. Subeesh Vs State By Holalkere Police

Karnataka High Court · (2022) 02 KAR CK 0001

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)

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High Courts31 Jan 2022Disposed Of

Sapthagiri Institute Of Medical Sciences And Research Center No.15, Chikkasandra Hesaraghatta Main Road Bangalore 560090 Vs Union Of India & Others

Karnataka High Court · (2022) 01 KAR CK 0062

National Medical Commission Act, 2019 — Section 28(3), 28(5), 28(6)

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High Courts28 Jan 2022Allowed

Veena Jayakumar & Others Vs State Of Karnataka & Others

Karnataka High Court · (2022) 01 KAR CK 0066

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 324, 427, 448, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 18, 18A(1)

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High Courts28 Jan 2022Allowed

Rahul S Varma & Others Vs State Of Karnataka & Others

Karnataka High Court · (2022) 01 KAR CK 0065

Indian Penal Code, 1860 — Section 109, 120B, 143, 144, 147, 149, 302, 307, 1248Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)

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High Courts28 Jan 2022Allowed

Nagarathna Vs State Of Karnataka & Others

Karnataka High Court · (2022) 01 KAR CK 0063

Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013 — Section 5, 6, 8, 9Indian Penal Code, 1860 — Section 304(II)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(j), 18, 18A

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